Ann Feba vs The State Of Kerala
2021 Latest Caselaw 4697 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

                      WP(C).No.1313 OF 2021(L)


PETITIONER:

              ANN FEBA
              AGED 21 YEARS
              DAUGHTER OF P.N. DANIEL, RESIDING AT PAYIPATTU,
              KALATHUKADAVU P.O., KOTTAYAM DISTRICT 689 579

              BY ADVS.
              SRI.V.A.MUHAMMED
              SRI.M.SAJJAD

RESPONDENTS:
       1     THE STATE OF KERALA
             REP. BY ITS SECRETARY TO GOVERNMENT, HEALTH AND
             FAMILY DEPARTMENT, SECRETARIAT,
             THIRUVANANTHAPURAM 695 001

      2       THE COMMISSIONER FOR ENTRANCE EXAMINATIONS
              KERALA, FIFTH FLOOR, HOUSING BOARD BUILDINGS, SANTHI
              NAGAR, THIRUVNANTHAPURAM 695 001

      3       KERALA UNIVERSITY OF HEALTH AND ALLIED SCIENCES
              (KUHAS)
              MEDICAL COLLEGE P.O., THRISSUR,
              KERALA INDIA PIN 680 596

      4       THE PRINCIPAL
              PMS COLLEGE OF DENTAL SCIENCES AND RESEARCH CENTRE,
              VATTAPPARA,THIRUVANANTHAPURAM-695 028

      5       THE ADMISSION SUPERVISORY AND FEE REGULATORY
              COMMITTEE FOR MEDICAL EDUCATION
              KERALA, TC 15/1553-4, PRASANTH BUILDINGS, M.P.APPAN
              ROAD, VAZHUTHACAUD, THIRUVANANTHAPURAM 695 014,
              REP.BY ITS SECRETARY

              R4 BY ADV. SRI.KURIAN GEORGE KANNANTHANAM (SR.)
              R4 BY ADV. SRI.TONY GEORGE KANNANTHANAM

              T RAJASEKHARAN NAIR

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1313 OF 2021(L)

                                   2




                             JUDGMENT

Dated this the 9th day of February 2021

It is submitted by the learned counsel appearing for the 4 th

respondent that the Certificates of the petitioner will be released

to the petitioner immediately, at any rate, within a period of one

week.

Said submission is recorded. This writ petition is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE SVP WP(C).No.1313 OF 2021(L)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ALLOTMENT MEMO DATED 12.8.2018 ISSUED BY THE 2ND RESPONDENT

EXHIBIT P2 TRUE COPY OF THE TREATMENT CERTIFICATE DATED 12.10.2020 WITH RESPECT TO THE PETITIONER

EXHIBIT P3 TRUE COPY OF THE REPRESENTATION DATED 20.12.2020 FILED BY THE PETITIONER BEFORE THE 4TH RESPONDENT PRINCIPAL